FA/135/2021
2022 Latest Caselaw 1231 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                         COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      18.04.2022                        FA No.135 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Siddhartha Singh with Mr. Nikhil Singhal, learned counsel for the appellant and Mr. Aditya Singh, learned counsel for the respondent on Stay Application No.1 of 2021.

The learned counsel for the parties requested for paper books.

The Registry is directed to prepare the paper books and supply the same to the learned counsel for the parties on payment of usual charges.

List this case on 26.05.2022 for final hearing.

In the facts and circumstances of the case, the effect and operation of the impugned judgment and decree dated 16.11.2021, passed by the learned Civil Judge (Senior Division), Haridwar in Original Suit No.117 of 2017, "Smt. Richa Mittal vs. Smt. Sunita Kashyap and Others", is stayed till the next date of listing.

Stay Application (IA No.1 of 2021) stands disposed of accordingly.

(Alok Kumar Verma, J.) 18.04.2022

JKJ/Pant